Smt.Mahadevi W/O Suresh Goudar vs Shri.Suresh S/O Basangouda Goudar
2024 Latest Caselaw 22369 Kant

Karnataka High Court

Smt.Mahadevi W/O Suresh Goudar vs Shri.Suresh S/O Basangouda Goudar on 3 September, 2024

                                              -1-
                                                          NC: 2024:KHC-D:12666
                                                      CRL.A No. 100017 of 2017




                        IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH
                           DATED THIS THE 3RD DAY OF SEPTEMBER, 2024
                                            BEFORE
                               THE HON'BLE MS. JUSTICE J.M.KHAZI
                            CRIMINAL APPEAL NO.100017 OF 2017 (A)
                   BETWEEN:

                   SMT. MAHADEVI W/O. SURESH GOUDAR,
                   AGE: 40 YEARS, OCC: HOUSEHOLD WORK,
                   R/O: AT POST BAILWAD VILLAGE, TAL:
                   BAILHONGAL,
                   DIST: BELAGAVI, PIN:591121.
                                                               ...APPELLANT
                   (BY SRI HARISH S.MAIGUR, ADV. FOR APPELLANT)

                   AND:

                   1.   SHRI SURESH S/O. BASANGOUDA GOUDAR,
                        AGE: 46 YEARS, OCC: ENGINEER,
                        R/O: PARTY LOMO LAY OUT NEAR BUS STAND,
                        SANTRUPTI BUILDING, SHAHAPUR,
                        TQ. AND DIST: KALABURGI, PIN:585223.

                   2.   THE STATE OF KARNATAKA,
                        REPRESENTED BY,
Digitally signed
by BHARATHI H           THE SPL. PUBLIC PROSECUTOR,
M                       HIGH COURT OF KARNATAKA,
Location: HIGH
COURT OF                DHARWAD BENCH.
KARNATAKA
                                                               ...RESPONDENTS

                   (BY SRI NAVEEN R.MELINAMANI, ADV. FOR RESP. NO.1;
                       SRI ABHISHEK MALIPATIL, HCGP FOR RESPONDENT NO.2)

                        THIS CRIMINAL APPEAL IS FILED UNDER SECTION
                   378(4) OF CR.P.C., SEEKING TO SET ASIDE THE ORDER
                   PASSED IN CRIMINAL APPEAL NO.20/2016 DATED 27.08.2016
                   ON THE FILE OF THE XI ADDL. DISTRICT AND SESSIONS
                   JUDGE, BELAGAVI AND CONFIRM THE CONVICTION ORDER
                   AND SENTENCE ORDER PASSED IN C.C.NO.894/2006 ON THE
                   FILE OF THE I ADDITIONAL CIVIL JUDGE AND JMFC,
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                                           NC: 2024:KHC-D:12666
                                      CRL.A No. 100017 of 2017




BAILHONGAL DATED 18.01.2016, BY ALLOWING THIS APPEAL
IN THE INTEREST OF JUSTICE AND EQUITY.

     THIS CRIMINAL APPEAL, COMING ON FOR HEARING,
THIS DAY, THE COURT DELIVERED THE FOLLOWING:

CORAM:       THE HON'BLE MS. JUSTICE J.M.KHAZI

                         ORAL JUDGMENT

(PER: THE HON'BLE MS. JUSTICE J.M.KHAZI)

Learned counsel for the appellant filed memo

seeking permission to withdraw the appeal as the

matter is settled out of the Court. In view of the

same, appeal is dismissed as settled out of Court.

Sd/-

(J.M.KHAZI) JUDGE

CKK, CT: UMD